35. Procedure regarding the forfeiture of security money.
- When a warehouseman, weigher, sampler or classifier contravenes any of the provisions of the Act or these rules or orders of the Licensing Authority, he shall be served with a notice to show cause as to why his security money should not be forfeited. If he fails to submit a satisfactory explanation within the prescribed time or comply with the orders, the Licensing Authority may order forfeiture of the security money in full or in part.
